Gujarat High Court
Agricultural Produce Market Committee vs Stup Engineers....Opponent on 8 February, 2017
Author: A.J.Desai
Bench: A.J.Desai
C/MCA/296/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 296 of 2017
In
SPECIAL CIVIL APPLICATION NO. 15400 of 2006
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AGRICULTURAL PRODUCE MARKET COMMITTEE,BHARUCH....Applicant
Versus
STUP ENGINEERS....Opponent
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Appearance :
MR AMIT PATEL, ADVOCATE FOR MR VC VAGHELA, ADVOCATE for the
Applicant.
MR HK PARMAR, ADVOCATE for the Opponent.
MR. ALPESH H PARMAR, ADVOCATE for the Opponent.
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 08/02/2017
ORAL ORDER
1. By way of the present application, the applicant seeks restoration of Special Civil Application No.15400 of 2006 as the same came to be dismissed for want of prosecution vide order dated 12.9.2016.
2. Considering the facts and circumstances of the case and considering the averments made in the application, I am of the opinion that the present application requires consideration. Hence, the same is allowed. Special Civil Application No.15400 of 2006 is restored to its original file. Delay of 60 days in preferring the present application is also condoned. Office is directed to list the said Special Civil Application before the appropriate Court.
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